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State of Nagaland - Section

Section 120 in Nagaland Excise Rules

120. Ejection of undesirable persons.

- The officer-in- charge of a warehouse may eject and exclude from the premises any person whom he shall find to have committed or to be about to commit, any breach of these rules or of the provisions of the Excise Act, or who shall be intoxicated, riotous or disorderly. All actions taken by any such officer under this rule shall forthwith be reported by him in writing to his official superior.